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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 12 of 117

High Courts27 Nov 2020Allowed

Mahendra Kirar Vs State Of M.P

Madhya Pradesh High Court · (2020) 11 MP CK 0161

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 49(A)
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High Courts27 Nov 2020Dismissed

Dinesh Vs State Of M.P

Madhya Pradesh High Court · (2020) 11 MP CK 0159

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 302, 323, 456
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High Courts27 Nov 2020Dismissed

Akash Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0158

Code Of Criminal Procedure, 1973 — Section 82, 83, 299, 438Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25, 27
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High Courts27 Nov 2020Dismissed

Akash Vs State Of M.P

Madhya Pradesh High Court · (2020) 11 MP CK 0157

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394
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High Courts27 Nov 2020Disposed Of

Ashok Vs State Of M.P

Madhya Pradesh High Court · (2020) 11 MP CK 0156

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts27 Nov 2020Allowed

Sunil @ Babbu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0153

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 325, 326, 341, 506Arms Act, 1959 — Section 25
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High Courts27 Nov 2020Allowed

Amit Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 11 MP CK 0152

Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366
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High Courts26 Nov 2020Allowed

Vivek Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0149

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 328Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 6, 5, 9, 10
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High Courts26 Nov 2020

Golu @ Rajendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0145

Code Of Criminal Procedure, 1973 — Section 389(1)Protection Of Children From Sexual Offences Act, 2012 — Section 4Indian Penal Code, 1860 — Section 376(1)
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High Courts26 Nov 2020

Mohan Kol Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0144

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 376(2)(L), 450Protection Of Children From Sexual Offences Act, 2012 — Section 5(k), 6
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